Section 5 in The Punjab Allotment of State Government Land Act, 2016
5. Price of land.
- The price of the land which is allotted shall be determined on the basis of the Collector rate fixed by the Collector and the rate of allotment shall be as follows:-(a)upto two acres-Collector rate minus fifty per cent;(b)above two acres upto four acres-Collector rate minus twenty five per cent; and(c)above four acres and upto five acres - at the Collector rate:Provided that the Collector rate, relevant on the date of allotment order of the competent authority shall be relevant for the aforesaid purpose.
